IBRAHIM ALAVADINBHAI SHERASIYA Vs. ELECTION OFFICER

JUDGEMENT

(1.) By way of this petition, under Article 226 of the Constitution of India, the petitioner has prayed that the order dated 22.10.2019 passed by the respondent in rejecting the nomination form of the petitioner for election of voting division no.52(4), Morbi (Vankaner) of KRIBHCO be quashed and set aside and the direction be issued to the respondent to hold fresh election.

(2.) The petition arises from the following facts:

(3.) Mr.B.T.Rao learned advocate for the petitioner has submitted that the respondent society is performing public duties and is discharging public functions and therefore, is amenable to the writ jurisdiction of this Court. He assailed the rejection of the nomination paper saying that the rejection on the technical ground that he has not put his full signature, was bad.